Krishan Kumar Kaul vs Ut Of J&K And Ors
2026 Latest Caselaw 1482 J&K/2

Jammu & Kashmir High Court - Srinagar Bench

Krishan Kumar Kaul vs Ut Of J&K And Ors on 11 March, 2026

Author: Moksha Khajuria Kazmi

Bench: Moksha Khajuria Kazmi

                                                                                      Serial No. 179
                                                                                      Supplementary List
                          IN THE HIGH COURT OF JAMMU & KASHMIR AND LADAKH AT
                                                SRINAGAR


                                                       WP(C) No. 117/2026
                                                       Caveat No. 3368/2025
                                                       Caveat No. 50/2026
                Krishan Kumar Kaul
                                                                              ..... Appellant/petitioner(s)
                                                     Through: -
                                          Mr. Gowhar Majeed Dalal, Advocate

                                                              V/S
                UT of J&K and Ors.
                                                                                     ..... Respondent(s)

Through: -

CORAM:

HON'BLE MS JUSTICE MOKSHA KHAJURIA KAZMI, JUDGE (ORDER) 11.03.2026

01. After arguing for a while, learned counsel for the petitioner seeks

withdrawal of the petition with liberty to approach appropriate forum.

02. In view of above, the instant writ petition is dismissed as withdrawn

with liberty as prayed for.

(MOKSHA KHAJURIA KAZMI) JUDGE SRINAGAR 11.03.2026 "Mohammad Yasin Dar"